(2)The [Tribunal] [ Substituted by Act 11 of 2003, Section 116, for " Court" .] or Official Liquidator may exercise any powers or do any act in the case of unregistered companies which might be exercised or done by the [Tribunal] [ Substituted by Act 11 of 2003, Section 116, for " Court" .] or Official Liquidator in winding up companies formed and registered under this Act:Provided that an unregistered company shall not, except in the event of its being wound-up, be deemed to be a company under this Act, and then only to the extent provided by this Part.
